JAMAL MAHAMMADALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.J.Basavaraj, learned counsel for the petitioner and Sri.Srinivas B Naik, learned counsel for the respondent.

(2.) This petition is filed under Sec. 438 of Cr.P.C., with the following prayer:

(3.) Accused No.3 in Crime No.4/2023 dtd. 3/6/2023 of Lokayukta Police Station, Ballari is before this Court seeking anticipatory bail.